SC Slams Akola Cops For Dereliction, Orders Formation of SIT With Hindu and Muslim Officers  ||  Delhi HC Rules Employed Wife Deserves Maintenance Matching Marital Standard of Living  ||  Delhi HC Restrains Unauthorized Use of Abhishek Bachchan’s Name, Image, & Voice  ||  J&K&L HC: Custody Can't Favor Either Parent Solely Based On Gender; Constitution Forbids Bias  ||  Kerala HC Rejects Anticipatory Bail to IT Firm Owner in Sexual Harassment Case Citing Probe Anomalies  ||  SC Criticizes Punjab National Bank for Settling With Borrower Post-Auction of Secured Property  ||  Delhi HC: GST Officials Need Lawyer’s Consent or Presence to Access Their Computer Devices  ||  Kerala HC Paves Way for Global Ayyappa Sangamam, Directs Steps to Uphold Sabarimala's Sanctity  ||  Delhi HC: No Certification for Films That Mock Religions or Incite Hate in a Secular Society  ||  Bombay HC: Missing a Few Hearings Isn't Enough to Dismiss a Case for Non-Prosecution    

MP HC: Police Investigations Cannot be Supervised by Courts - (29 Jul 2024)

CRIMINAL

Madhya Pradesh High Court has held that Courts cannot supervise the investigation and giving a direction to arrest the accused and file the charge sheet would certainly amount to supervising the investigation.

Tags : MP HIGH COURT   POLICE INVESTIGATIONS   CHARGE SHEET  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved